High Courts12 Feb 1960
Jamnadas Srinivas Co. Vs Mathuradas Jadavji Gudgud
Calcutta High Court · 65 CWN 1025
West Bengal Premises Tenancy Act, 1956 — Section 25, 25(1), 25(2), 4
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 16 of 18
High Courts12 Feb 1960Dismissed
National Investment Co. Ltd. Vs Mohendra Nath Kundu and Others
Calcutta High Court · AIR 1960 Cal 724 : (1961) 1 ILR (Cal) 295
Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 32, 33, 35, 44, 56
High Courts11 Feb 1960Dismissed
K.G. Kalwani Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 430 : (1960) 1 CALLT 337 : 64 CWN 765
Civil Procedure Code, 1908 (CPC) — Section 20, 80Constitution of India, 1950 — Article 14Displaced Persons (Institution of Suits) Act, 1948 — Section 4
High Courts11 Feb 1960
Sajani Kanta Sardar and Others Vs Administrator, Garden Reach Municipality and Others
Calcutta High Court · 65 CWN 864
Bengal Municipal Act, 1932 — Section 123, 128, 23, 23(2)(iii), 529A
High Courts11 Feb 1960
Ramesh Chandra Majumdar Vs Jajneswar Majumdar
Calcutta High Court · 65 CWN 488 : (1961) 1 ILR (Cal) 287
Calcutta Municipal Act, 1951 — Section 202Calcutta Thika Tenancy Act, 1949 — Section 253, 27, 3, 5, 53Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts10 Feb 1960Dismissed
Biswanath Agarwalla Vs Sm. Dhapur Debi Jejodia and Others
Calcutta High Court · AIR 1960 Cal 494
Evidence Act, 1872 — Section 18, 19, 20, 21, 65Registration Act, 1908 — Section 58 , 59, 60, 61
High Courts10 Feb 1960
SRI GANESH PROPERTIES LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1962) 44 ITR 606
Income Tax Act, 1961 — Section 9
High Courts09 Feb 1960Dismissed
Ranjit Ghosh Vs Damodar Valley Corporation and Others
Calcutta High Court · AIR 1960 Cal 549 : (1960) 1 CALLT 395
Constitution of India, 1950 — Article 12, 311Damodar Valley Corporation Act, 1948 — Section 51
High Courts09 Feb 1960
Sasanka Sekhar Sinha Vs Gouribala Sinha
Calcutta High Court · (1961) 1 ILR (Cal) 354
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D)
High Courts08 Feb 1960
Sarat K. Mitra Vs Hem Ch. Dey and Others
Calcutta High Court · AIR 1960 Cal 558
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts08 Feb 1960
Baidya Nath De Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1960 Cal 423 : (1961) 1 ILR (Cal) 351 : (1960) 40 ITR 175
Income Tax Act, 1922 — Section 16(3)
High Courts05 Feb 1960
National Tobacco Co. of India Ltd. Vs Collector of Central Excise and Others
Calcutta High Court · AIR 1961 Cal 477
Central Excises and Salt Act, 1944 — Section 4
High Courts05 Feb 1960Dismissed
Gopiram Onkarmall Vs Sewantilal Punam Chand
Calcutta High Court · AIR 1960 Cal 580 : (1960) 1 CALLT 401 : 65 CWN 483
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103
High Courts04 Feb 1960Allowed
Jugal Charan Mondal, Judgment-debtor Vs Sm. Pankajini Dasi, Decree-holder
Calcutta High Court · AIR 1961 Cal 183 : (1961) 1 ILR (Cal) 341
Civil Procedure Code, 1908 (CPC) — Section 38, 47
High Courts04 Feb 1960Allowed
Satya Mandalini and Another Vs Sahadur Mondal and Others
Calcutta High Court · AIR 1962 Cal 40 : 64 CWN 775
Registration Act, 1908 — Section 47Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 40(2)
High Courts04 Feb 1960Allowed
Shaib Ali Biswas Vs Jinnatan Nahar and Others
Calcutta High Court · AIR 1960 Cal 717 : 64 CWN 756 : (1961) 1 ILR (Cal) 346
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts29 Jan 1960
Krishna Kishore Mukherji Vs Commissoners of the Naihati Municipality
Calcutta High Court · (1961) 1 ILR (Cal) 284
Bengal Municipal Act, 1932 — Section 129, 134, 215, 3(21)Constitution of India, 1950 — Article 226
High Courts29 Jan 1960
P. Srinibash Naidu Vs The State of West Bengal and Others
Calcutta High Court · AIR 1962 Cal 162 : (1961) 1 ILR (Cal) 276
Constitution of India, 1950 — Article 134, 136, 166(2), 166(3), 22(5)Preventive Detention Act, 1950 — Section 10, 3
High Courts29 Jan 1960Dismissed
Union of India Vs Maliram
Calcutta High Court · 64 CWN 371
Civil Procedure Code, 1908 (CPC) — Section 115, 77, 80Government of India Act, 1915 — Section 32Limitation Act, 1963 — Section 14, 14(1)
High Courts28 Jan 1960
Rajani Kanta Maity Vs The State
Calcutta High Court · (1961) 1 ILR (Cal) 273
Penal Code, 1860 (IPC) — Section 424West Bengal Land Reforms Act, 1955 — Section 16